(4)Any member of the Home Guards aggrieved by an order of the Commandant may appeal against such order to the Commandant-General and any such member aggrieved by an order of the Commandant-General may appeal against such order to the Government, within thirty days of the date in which he was served with notice of such order. The Command ant-General or the Government, as the case may be, may pass such order as he or they think fit.
